Section 34(3) in Uttaranchal Value Added Tax Act, 2005
(3)A registered dealer furnishing a revised return in accordance with subsection (9) or sub-section (10) of Section 23 which shows that a greater amount of tax is due than was paid or payable in accordance with the original return, shall furnish along with the return a receipt showing the payment of the differential amount in the manner provided in sub-section (2).
